SAMSUL HOQUE CHOUDHURY Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S. Pandit, learned counsel for the petitioner who has submitted that the petitioner is the father of the accused person namely, Md. Masum Ahmed Choudhury, aged about 20 years, who was arrested in connection with Khliehriat P.S. Case No. 10 (02) 2023 under Sec. 364A/34 IPC read with Sec. 21(b)/29 NDPS Act.

(2.) The learned counsel for the petitioner has briefly narrated the sequence of events to say that the son of the petitioner was allegedly kidnapped by a group of persons on 12/2/2023 when he was at Sonapur, a place where his father, that is, the petitioner herein was doing business. However, the police have soon apprehended the alleged kidnappers who were travelling in two vehicles and the son of the petitioner was accordingly rescued.

(3.) In course of investigation, the police have come to a finding that from the kidnapped person, that is, the son of the petitioner herein, one soap box said to contain heroin was found. This too was on the leading upon of the main accused in the case. Accordingly, the police have registered a case under the NDPS Act and amongst the arrested persons, the son of the petitioner was also arrested.